CHHABIL YADAV (RAUT) Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence dated 04.5.2001 passed by Special Judge under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities), Act 1989, Rajnandgaon in Special Case No.09/2001, wherein the said Court convicted the appellant for commission of offence under Sections 294 and 506 Part-II IPC and sentenced him to undergo rigorous imprisonment for three months and RI for six months respectively for using obscene words in public place on 11.10.2000 at about 8 am at village Masool and for intimidating Korbaharin Bai to kill her.

(2.) To substantiate the charges, the prosecution has examined as many as eight witnesses. Tilakdas (PW-2), Tijuram (PW-3), Kansram (PW-7), Ramgopal (PW-8) have not supported the version of the prosecution.

(3.) As per the version of Thakurdas (PW-1), Dukhan (PW-4), Khorbaharin Bai (PW-5), Anandram (PW-6), the appellant used words eknj pksn egkjhu. As per the version of these witnesses, the appellant also uttered the words that he will bury the body of Khorbaharin Bai.